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A refugee is neither here nor there. His fate hangs in the balance. He is at some point above ground level in the air in a supportless state – Kraiavin tarkalat tamil akarati
The Delhi High Court stated that the Constitution of India conferred a large gamut of rights upon Indian citizens and there existed a smaller bouquet of rights which were also recognised and conferred in respect of non-citizens.
Write Up for the Post NALSAR University of Law is organizing the 4th edition of the Courts and the Constitution Conference in
The mere usage of the word “parent”, “relative” or “any person” in Section 14 of National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation, and Multiple Disabilities Act, 1999 does not convince this Court to conclude that a non-citizen could also claim a right to be appointed as a guardian of a person with a disability. Neither of those three expressions can be possibly understood as constituting a legislative intent to recognise foreign nationals as being entitled to be appointed as guardians.
Madras High Court permitted Srilankan refugees’ daughter to apply for passport under Section 20 of the Passports Act and directed the Central Government to consider her application and pass order.
Madras High Court: A writ petition filed under Article 226 of the Constitution of India praying for the issuance of
District Court Appeal (Family Division): Debbie Ong, J., while granting joint custody of a child to mother and father held that the
Gauhati High Court: The Division Bench comprising of N. Kotiswar Singh and Somitra Saikia, JJ., heard the instant petition against the ex-parte
Gauhati High Court: The Division Bench of N. Kotiswar Singh and Manish Chaudhury, JJ., set aside the impugned order of the Foreign
Patna High Court: The Division Bench of Sanjay Karol, CJ and S. Kumar, J., addressed the vital issue of citizenship with respect
Sucheta Sarkar, Editorial Assistant has put this story together
Calcutta High Court: Sabyasachi Bhattacharya, J., while addressing a petition regarding the citizenship of a person, held that, “An application has to
Supreme Court: A Bench headed by CJI SA Bobde has issued a notice to the Central government on a petition claiming that
Supreme Court of Liberia: A Full Bench of Francis S Korkpor, Jamesetta H Wolokolie and Sie-A-Nyene G Yuoh, JJ. allowed a petition
Supreme Court: The Court has ordered the transfer of Assam NRC coordinator, Prateek Hajela, to Madhya Pradesh on deputation. The bench headed
Supreme Court: The bench of Ranjan Gogoi, CJ and RF Nariman, J has refused to re-open the National Register of Citizens (NRC)
Supreme Court: Deciding the conflict between sub-paragraph (2) to paragraph 3 and paragraph 8 of the Schedule to the Citizenship (Registration of
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ dismissed a plea seeking direction to
Supreme Court of Pakistan: The Seven-Judge Bench of Mian Saqib Nisar, HCJ and Gulzar Ahmed, Azmat Saeed, Mushir Alam, Umar Ata Bandial,